SHAIK OSMAN Vs. DISTRICT PANCHAYATH OFFICER

JUDGEMENT

(1.) This Court ordered notice before admission on 10.8.2009, 2nd respondent filed counter-affidavit. 3rd respondent is represented by Sri K. Venu Madhav.

(2.) This writ petition is filed for a writ of mandamus declaring that the proceedings issued by the 1st respondent in Proceedings No.438/2009/B5 (P), dated 30.7.2009 as illegal, arbitrary and one issued without any power and jurisdiction and to set aside the same and pass such other suitable orders.

(3.) Learned Additional Government Pleader for Panchayath Raj and Mr. G. Elisha representing respondent Nos.l and 2 respectively having taken notice requested time to file counter-affidavit and as already stated Sri K. Venu Madhav entered appearance on behalf of respondent No.3.